Smt. Usha Mangal vs Smt. Sachi Parihar
2022 Latest Caselaw 15985 MP

                                                           1
                         IN        THE   HIGH       COURT OF MADHYA                      PRADESH
                                                     AT JABALPUR
                                                        BEFORE
                                                   JUSTICE SUJOY PAUL
                                            ON THE 2 nd OF DECEMBER, 2022
                                         CRIMINAL REVISION No. 3991 of 2022

                         BETWEEN:-
                         SMT. USHA MANGAL W/O SHRI ASHWANI KUMAR
                         MANGAL, AGED ABOUT 50 YEARS, OCCUPATION:
                         HOUSEWIFE    R/O   HOUSE   NO.160, SECTOR-A,
                         INDRAPURI, BHOPAL (MADHYA PRADESH)

                                                                                       .....PETITIONER
                         (BY SHRI GHANSHYAM SHARMA- ADVOCATE )

                         AND
                         SMT. SACHI PARIHAR W/O SHRI JITENDR APARIHAR,
                         AGED ABOUT 43 YEARS, R/O D-7, CHHATRASAL NAGAR,
                         PHASE-I, BHOPAL POLICE STATION PIPLANI, DISTT.
                         BHOPAL (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                         (BY SHRI ASHOK KUMAR PALI - ADVOCATE )

                               This revision coming on for settlement this day, the court passed the
                         following:
                                                            ORDER

Heard on I.A. No. 19405/2022 seeking permission to compromise the matter.

Settlement dated 12/08/2022 duly signed by both the parties is also filed as Annexure A/6.

In obedience of this Court order dated 21/10/2022, the parties appeared for verification of compromise before the learned Registrar (J-2). In turn, the said Authority on 16/11/2022 prepared the note/report and opined that comproise aforesaid is entered into between the parties voluntarily and, Signature Not Verified Signed by: MANJU Signing time:

12/3/2022 11:54:09 AM

therefore, same may be accepted.

Considering the aforesaid, I.A. No.19405/2022 is allowed. The respondent may withdraw the amount deposited in the appellate Court.

In view of this compromise, judgment dated 27/09/2019 is set aside. Applicant is acquitted.

The Criminal Revision is disposed off. C.C. as per rules.

(SUJOY PAUL) JUDGE manju

Signature Not Verified Signed by: MANJU Signing time:

12/3/2022 11:54:09 AM